Section 8 in The East Punjab Damaged Areas Act, 1949
8. Record of debris and salved property to be prepared.
(1)The [State] Government may prepare or cause to be prepared records in writing with such precision as may be possible and giving such details as may be prescribed, relating to the debris and the salved property of each damaged area.(2)An entry made in a record prepared in accordance with or under the provisions of this Act shall be presumed to be true until the country is proved or a new entry is lawfully substituted therefor.(3)A record prepared under sub-section (1) shall on its completion, be open to inspection by the public in such manner as may be prescribed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws, Order, 1959.] Government and the District Magistrate shall cause public notice of the date of its completion to be given at convenient places in the urban area in which the damaged area to which it relates is situate.
